Janaki Chaudhary And Anr vs The Secretary Ministry Of Women ...
2022 Latest Caselaw 3904 Bom

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            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               ORDINARY ORIGINAL CIVIL JURISDICTION

           PUBLIC INTEREST LITIGATION (L) NO. 105 OF 2019

      Janaki Chaudhary & Anr.                      .. Petitioners

                  Vs.

      The Secretary, Ministry of
      Women & Child Development & Ors.             .. Respondents

      Ms. Abha Singh, Petitioner No.2-in-person present.
      Mr. Rui A. Rodrigues a/w Mr. Mandar V. Limaye for respondent
      nos. 1 and 2.
      Mr. Amit Shastri, AGP for respondent no.4 - State.

                        C0RAM: DIPANKAR DATTA, CJ &
                               M. G. SEWLIKAR, J.

DATE: APRIL 11, 2022

PC:

1. In course of hearing, Mr. Rodrigues, learned advocate appearing for the respondent nos.1 and 2 has referred to the decision of the Supreme Court in V. K. Naswa vs. Home Secretary, Union of India & Ors., reported in (2012) 2 SCC 542 as well as the series of judgments referred to therein starting from Mallikarjuna Rao vs. State of Andhra Pradesh, reported in (1990) 2 SCC 707, in support of his contention that relief claimed by the petitioners in this public interest litigation ought not to be granted by this Court.

2. After hearing progressed to some length, Ms. Abha Singh, the petitioner no.2 appearing in-person, seeks leave to withdraw this writ petition. She also seeks liberty of the Court to pursue remedy elsewhere in accordance with law.

3. This writ petition stands disposed of with liberty as prayed for. No costs.

4. All contentions are kept open.

                       (M. G. SEWLIKAR, J.)                       (CHIEF JUSTICE)

          Digitally
          signed by
          PRAVIN
PRAVIN    DASHARATH
DASHARATH PANDIT
PANDIT    Date:
          2022.04.13
          11:03:04
          +0530